Patna High Court - Orders
Ram Dev Gope vs The State Of Bihar on 18 June, 2012
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma, Amaresh Kumar Lal
Patna High Court CR. APP (DB) No.533 of 2012 (3) dt.18-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.533 of 2012
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Ram Dev Gope Son of Late Prayag Gope, R/o village- Gunjar Chak, P.S.-
Chandi, District- Nalanda
.... .... Appellant/s
Versus
The State Of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
AND
HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)
3 18-06-2012This appeal is admitted for hearing.
Call for the records of Sessions Trial no. 09 of 1990 from the Court of the learned Additional Sessions Judge III, Hilsa, Nalanda.
Arguing for bail, learned counsel for the appellant submitted that after investigation the appellant was not even sent up for trial. It has further been stated that the fatal shot to the informant's wife was given by Shyam Gope. The informant in his evidence as PW 5 has stated that Shyam Gope and Harinandan Gope were the assailants. The trial court has assessed the age of the appellant to be 72 years in the judgment.
Considering the facts and circumstances of the case, the appellant above named, during the pendency of this appeal, is directed to be released on furnishing of bail bond of Patna High Court CR. APP (DB) No.533 of 2012 (3) dt.18-06-2012 Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge III, Hilsa, Nalanda in Sessions Trial No. 09 of 1990 and realization of fine shall also remain stayed against the appellant.
(Shyam Kishore Sharma, J.)
avin/- (Amaresh Kumar Lal, J.)